FA/161/2019
2022 Latest Caselaw 3124 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
          HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                             AND
                HON'BLE SRI JUSTICE R.C. KHULBE

                      23rd SEPTEMBER, 2022
               FIRST APPEAL No. 161 OF 2019

Between:
Arun Singh                                         .....Appellant
and
Pratima Singh                                   ........Respondent

Counsel for the appellant.     :   None.

Counsel for the respondent.    :   None.

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

IA Withdrawal Application No. 13499 of 2021

              By this Application, the appellant seeks leave

to withdraw the present Appeal.              The Application is

supported by an affidavit of the appellant.

2.            Accordingly, we allow the present Application

and dismiss the Appeal as withdrawn.

3.            In sequel thereto, pending application, if any,

also stands dismissed.

                                           ________________
                                            VIPIN SANGHI, C.J.


                                              _____________
                                               R.C. KHULBE, J.

Dt: 23rd September, 2022 Rathour